ANBARASAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein was arrested on 28/7/2022 for the alleged offences under Ss. 376(2)(n), 354A(2), 506(i) IPC in Crime No.8 of 2022, on the file of the respondent police, seeks bail.

(2.) As per the complaint, the defacto complainant and the petitioner were in love, they decided to marry and engagement took place on 28/2/2022. Believing the promise, she has consented for premarital sex with him. However, now the petitioner refused to marry her. Hence, this complaint.

(3.) Learned counsel appearing for the petitioner states that it was consensual sex and due to some misunderstanding, the petitioner refused to marry the defacto complainant.